(1.) Mukesh Yadav, aged 31 years, suffered injuries that proved fatal, due to a motor vehicular accident, on account of negligent driving of Truck bearing registration No.HR-63-8841, admittedly insured against third party risk with National Insurance Company Limited (the insurer).
(2.) The accident claim case (Case No. 887/08), came to be registered on 28.07.2008, inter alia, on the basis of detailed accident report (DAR) submitted by the local police, on the basis of evidence gathered during the investigation of the corresponding criminal case that had been registered.
(3.) The Tribunal held inquiry and, by judgment dated 10.10.2012, held that the truck had been driven in a negligent manner by Harwinder Singh (driver), a respondent in these appeals. Since the truck was registered in the name of Sandeep Kumar (owner), another respondent in these appeals, both the said driver and owner were held, jointly and severally, liable to pay.